Indusind Bank Ltd vs Rashida Begum & Anr
2023 Latest Caselaw 2285 Cal/2

OD-49

                     IN THE HIGH COURT AT CALCUTTA
                      Ordinary Original Civil Jurisdiction
                               ORIGINAL SIDE

                                EC/151/2017

                            INDUSIND BANK LTD.
                                   VS
                          RASHIDA BEGUM & ANR.

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 24th August, 2023.

Appearance:

Ms. Ankita Singh, Adv.

...for the decree-holder

The Court : Let this matter appear in the Monthly List of October,

2023.

In the meantime, the award-holder is directed to serve a notice on the

judgment-debtors and file an Affidavit of Service on the returnable date.

It is submitted that no application under Section 36(2) of the

Arbitration and Conciliation Act, 1996 has been filed and the award-holder

is at liberty to proceed this execution application. The time to file the

Affidavit of Assets in terms of the earlier orders of Court stands extended till

30th September, 2023.

It is made clear that in default of filing of Affidavit of Assets,

appropriate orders for warrants of arrest would be passed against the

judgment-debtors.

(RAVI KRISHAN KAPUR, J.)

S.Bag